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State of Madhya Pradesh - Section

Section 15 in The M.P. Drugs (Control) Act, 1949

15. Procedure.

(1)No person other than a police officer of or above the rank of Sub-Inspector of Police shall investigate any offence under this Act.
(2)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the District Magistrate.